Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Odisha - Subsection Section 14(3) in The Orissa Children Act, 1982 (3)Every Children's Court shall be assisted by a panel of two honorary social workers possessing such qualifications as may be prescribed, of whom as least one shall be a woman, and such panel shall be appointed by the Government.
